(3)Each of the Corporations may, with the consent of the Central Government, or in accordance with the terms of any general authority given to it by the Central Government¬-(a)borrow money for all or any of the purposes of the Corporation, and(b)secure the payment of any money borrowed by it or any interest thereon by the issue of bonds, debentures, debenture-stock or any mortgage or charge or other security on the undertaking of the Corporation or any part of it or on any of its properties.
